Section 28 in The Punjab Minor Mineral Concession Rules, 1964
28. Grant of contracts by auction or tender.
- [(1) Contracts may be granted by the Government by auction or by tender for a period extending upto five years.Provided that the Government after having been satisfied that the contractor has fully executed the contract according to its terms and conditions and provisions relating to safety and welfare of the labour employed in the quarries as provided in the Mines Act, 1952 and rules and regulations framed thereunder, have been complied with, it may extend the contract for a period not exceeding two years :Provided further that no extension shall be given in respect of the contract of quarrying of mines which are exempted under section 3 of the Mines Act, 1952.(2)The amount to be paid annually by the contractor to the Government shall be determined in auction or by tender to be submitted for acceptance to the authority competent to grant the contract :Provided that in case the contract is extended under sub-rule (1) then the Government shall have the right to enhance the annual contract money to the extent it considers appropriate.] [Sub-Rules (1) & (2) Substituted vide G.S.R. 33/CA 67/57/S.15/84, dated 26.4.1984.](3)Contract shall be granted only in such cases as the Government may, by general or special order, direct.(4)[ (a) The contractor shall submit a monthly return in respect of minor minerals other than saltpetre, in Form 'O' by the 10th of each month to the Director and to the District Industries Officer concerned, giving the total quantity of minor mineral(s) raised and despatched from the specific area out of the area under contract in the preceding calendar month, and its value and such other information relating to the contract as may be called for by the Director.(b)The contractor shall submit a return in respect of saltpetre in form 'OO' by the 10th October every year to the Director and to the District Industries Officer concerned, giving the total quantity of saltpetre raised and despatched from the specific area out of the area under contract during the period from the commencement of the contract to the 30th September next following and the quantity likely to be raised and despatched during the month of October following immediately, and its value, separately, and such other information relating to the contract as may called for by the Director].(5)[ The contractor may determine the contract at any time by giving not less than three calendar months notice in writing to the Government after paying all outstanding dues of the Government :Provided that the security deposited at the time of auction shall be forfeited] [Added by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.].[28A. Discovery of minor mineral. - If any minor mineral not specified in the lease/contract is discovered in the already leased/contracted area, the lessee/contractor shall report the discovery of such mineral without any delay to the Government and shall not win or dispose off without obtaining the permission of the Director or any other officer authorized by him in this behalf who may grant him such permission in Form K for the disposal of certain quantity of such newly discovered minor mineral for a period not exceeding thirty days, at one time, on payment of such advance royalty of such quantity at such rate as specified in the First Schedule and other amounts as specified in Form 'K'. The royalty payable on the newly discovered mineral shall be in addition to the dead rent/royalty/contract money for the mineral already granted on lease/contract :Provided that in case lessee/contractor further applies for disposal of such mineral, and the Director or any other officer authorized by him is satisfied that such minor mineral is still available in the area, he may further grant subsequent permission :Provided further that the grant of such permit may be refused for reasons to be recorded in writing :Provided further that lessee/contractor shall carry out mining operations in the area as per provisions of lease deed/contract agreement executed, in Form 'F', or Form 'L', as the case may be.] [Rule 28-A added by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.]
